The Rajasthan Sacramental Wine Rules, 1970

Published vide Notification No. 58(2-A) Ex/L/59, dated 7-1-70; Published in Rajasthan Gazette Part 4-C(1), dated 14-5-70

RJ868

G.S.R. 18. - In exercise of the powers conferred by Section 42(a) of the Rajasthan Excise Act, 1950 (Rajasthan Act 2 of 1950); the Excise Commissioner with the previous sanction of the State Government, hereby makes, with immediate effect, the following rules, namely:-

Short title.- These rules may be called the Rajasthan Sacramental Wine Rules, 1970.
Definitions.- Unless there is anything repugnant in the subject or context,-

(a) 'Act' means the Rajasthan Excise Act, 1950 (Rajasthan Act No. II of 1950);

(b) 'Shop' means a priest of the Roman Catholic or Anglican Church concerted as governor of a diocese;

(d) 'Sacramental wine' means wine required for offering the Holy sacrifice of Mass in a Roman Catholic Church or Holy communion in an Anglican Church in Rajasthan and prepared from raisins.

Restriction of grant of licence.- No licence for the manufacture of pure of sacramental wine shall be granted unless the applicant is a Bishop or a Priest of a Roman Catholic or Anglican Church.
Application for Licence.- (1) An application for a licence for the manufacture of sacramental wine shall be made in writing to the Excise Commissioner through the District Excise Officer concerned.

(2) The application shall be accompanied by-

(a) short description of the place where it is proposed to manufacture sacramental wine.

(b) maximum quantity of sacramental wine which is proposed to be manufactured and the names of the diocese and churches for which the wine shall be utilised, and

(c) an undertaking to the effect that the applicant shall abide by the provisions of the Act and the rules and orders made thereunder and the conditions of the licence.

Grant of Licence and term thereof.- The Excise Commissioner may grant a licence in form S.W.I. for a period not exceeding one year ending on March 31 of the following year, on the application of the Bishop of the diocese or a priest of a Roman Catholic or Anglican Church made through the Bishop concerned.
Renewal of licence.- Application for renewal of licence shall be submitted through the District Excise Officer, concerned to the Excise Commissioner, Rajasthan at least one month before its expiry.
Other conditions of licence.- The licensee shall-

(a) use raisins only as base for manufacture of sacramental wine without adding any sugar, fermenting agent or other substance either before at the time of, or after fermentation;

(b) on demand by Excise Officer permit samples to be taken for analysis free of cost; and

[(d) not manufacture and have in his possession at any one time sacramental wine in excess of ten litres for being used as offering for the Holy Sacrifice of Mass in a Roman Catholic Church and Holy Communion in an Anglican Church in Rajasthan.]

Transport of sacramental wine.- Sacramental wine manufactured under the licence so granted shall not be removed except under written permission of the District Excise Officer concerned.
Excise duty.- No excise duty shall be charged on sacramental wine which is manufactured under these rules.

Form S.W.I.

Crest Licence No.

Licence for the Manufacture of Sacramental Wine

Licence is hereby granted under and subject to the provisions of the Rajasthan Excise Act, 1950 (Act II of 1950), and the rules, regulations and orders made thereunder, to..............at (hereinafter referred to as "the licensee") authorising him to manufacture and sell sacramental wine at his manufactory situated at..................District..............(hereinafter referred to as the 'manufactory) during the period from........to............subject to the following conditions, namely;-

Conditions

The licensee shall not manufacture sacramental wine except at the said manufactory and under the supervision of the officer-in-charge.
The licensee shall, if the Excise Commissioner so directs, pay the cost of supervision of the officer-in-charge. The licensee shall not manufacture sacramental wine at the said manufactory exceeding.......... litres.
The licensee shall not carry out any alterations in the said manufactory except with the previous sanction of the Excise Commissioner.
The licensee shall hung up the licence at conspicuous place in the said manufactory.
The said manufactory shall when not in use, be kept close under separate locks and keys, of the officer-in-charge and the licensee.
The licensee may authorise in writing a priest to work on his behalf, but both the licensee and priest shall be responsible for the operations connected with the manufacture, storage and sale of sacramental wine carried out at the said manufactory.
This licence may be suspended or cancelled in accordance with the provisions of Section 34 or 35 of the Rajasthan Excise Act, 1950.
In case the licence is suspended or cancelled during the currency of licence period or is not renewed on its expiry, the whole stock of sacramental wine in balance with the licensee on the date of such suspension, cancellation or non-renewal, as the case may be, shall forthwith be surrendered by him to the District Excise Officer concerned.
The licensee shall comply with all orders and instructions issued to him by the Excise Commissioner, or the District Excise Officer.
The licensee shall abide by the provisions of the Rajasthan Excise Act, 1950 and the rules, regulations and orders made thereunder & the conditions of this licence.

Granted this.............day of..........of..............

Seal of the Licensing Authority

Signature of the Licensee

Licensing Authority.